ZAKIR HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. A. Mohendro Singh learned counsel for the petitioner and Mr. C. Kamal Singh, learned CGSC appearing for the respondents.

(2.) IN this writ petion, the petitioner has challenged the order dated 20. 11. 2006 (Annexure-3) issued by the Addl. DIGP-cum- Commandant, GC, CRPF, Imphal, Manipur (the disciplinary authority) dismissing him from service and also the order dated 22. 01. 2007 (Annexure-5) passed by the DIGP, CRPF, Imphal, Manipur, (the appellate authority), dismissing the statutory appeal and confirming the order dated 20. 11. 2006 passed by the disciplinary authority.

(3.) THE petitioner did not submit any written statement of defence in the disciplinary proceeding. However, the prosecution examined petitioner's first wife Ms. Rehana Begum, Second wife Ms. Piyarjan Begum along with four other witnesses as prosecution witnesses.